TONIC THAWMUIT Vs. NORTH EASTERN HILLS UNIVERSITY (NEHU)

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the petitioner sought a writ in the nature of mandamus and or any appropriate writ.

(2.) It has been claimed in the writ petition that respondent No. 1 is a creation of a Central Statute i.e., the North Eastern Hill University Act, 1973 (Central Act 24 of 1973) and is a juristic person in terms of Section 3(4) of the said Act. According to the petitioner, he had joined the University as a casual worker and appointed as Chowkidar on a pro-rata basis since the year 1997. The nature of work discharged by him is regular one. The services of the petitioner are being extended from time to time and the last order was passed on 08.02.2019. The petitioner from the various pronouncements of the Hon'ble Apex Court referred to in the writ petition claimed that the service of the petitioner is required to be regularised. According to the learned counsel for the petitioner, a representation Annexure-8 has been filed by the petitioner before respondent No. 1 on 17.04.2019 but no decision thereon has been taken so far.

(3.) Learned counsel Mr. S. Sen has put in appearance on behalf of the University respondent No. 1.